K. Kavitha, Nalgonda District 2 ... vs Integrated Child Development ...
2021 Latest Caselaw 4581 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                   AND
           THE HON'BLE SRI JUSTICE N. TUKARAMJI


               WRIT APPEAL No.1165 OF 2008


JUDGMENT:   (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     The present writ appeal is arising out of the order

dated 29.08.2008 passed by the learned Single Judge in

W.P.No.410 of 2007.

     The undisputed facts of the case reveal that the writ

petition was preferred by the appellants/writ petitioners,

who were working as Anganwadi Workers and who were

subsequently selected for the office of MPTC, Ward

Member and Sarpanch respectively, and an option was

given to them either to continue as Anganwadi Workers

or to join the elected offices. The learned Single Judge

has dismissed the writ petition with a liberty to the

appellants/writ petitioners to exercise their option.

     There is no appearance on behalf of the respondents

and the fact remains that the tenure of the elected offices

of the appellants/writ petitioners is already over.

In the light of the aforesaid, no further orders are

required to be passed in the present writ appeal and the

same stands disposed of accordingly.

Miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ N. TUKARAMJI, J 23.12.2021 vs